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Judgment
5 paragraphs · 107 words
Dr. Kauser Edappagath, J
1.
This Crl.M.C. has been preferred to quash all further proceedings in Annexure-A1 FIR in Crime No.18 of 2022 of Elamakkara Police Station, Ernakulam.
2.
The offence alleged in the FIR is only under Section 354A(1)(i) of IPC.
3.
The learned Public Prosecutor submits that the investigation was over and final report has already been filed as early as on 10.01.2022, that is, even before filing this Crl.M.C. The offences under Sections 451 and 354A(1) of IPC have been incorporated in the final report.
Hence, this Crl.M.C is dismissed with liberty to the petitioner to challenge the final report in accordance with law.